Raj Kumar Bhagat @ Rajkumar Bhagat vs State Of Jharkhand

The instant appeal has been filed under Section 21(4) of the National Investigation Agency Act, 2008 against the order dated 14.12.2023 passed by learned Additional Sessions Judge-III, Dumka in Miscellaneous Criminal Application No.905 of 2023 whereby and whereunder the prayer for regular bail of the appellant in connection with Kathikund P.S. Case No.55 of 2013, registered for the offences under Sections 147, 148, 149, 326, 307, 302, 427, 379, 332, 333, 353, 396 and 120(B) of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of the C.L.A. Act, has been rejected.

The matter was heard on 02.04.2025 and was adjourned enabling the learned Additional Public Prosecutor to apprise this Court as to by how much time the remaining witnesses will be examined.

Mr. Pankaj Kumar Mishra, learned Additional Public Prosecutor has produced a communication issued under the signature of the Officer-In-Charge Kathikund P.S., Dumka dated 04.04.2025, wherein it has been stated that there are altogether 25 prosecution witnesses, out of which 10 prosecution witnesses have been examined, remaining 15 witnesses have yet to be examined. It has also been stated that the remaining witnesses shall be produced within the time span of four to six months.

Learned Senior counsel appearing for the appellant, in view thereof, has submitted that he is not pressing the appeal, however, he has submitted that the prosecution may be directed to produce all the witnesses so that trial be concluded expeditiously.

Mr. Pankaj Kumar Mishra, learned Additional Public Prosecutor, in view of the contents of the letter dated 04.04.2025, has submitted that all sincere endeavour, as has been stated by the Officer-In-Charge of the concerned Police Station, shall be taken so that the trial will be expedited.

Considering the prayer made on behalf of the appellant, this instant criminal appeal stands dismissed as not pressed.

Let the copy of the letter dated 04.04.2025 be kept on record.